LAWS(DLH)-2008-3-87

SONIA FARMS PVT LTD Vs. STATE

Decided On March 04, 2008
AERENS GOLDSOUK INTERNATIONAL LTD.COMPANY Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS is a petition under Sections 391 and 394 of the Companies Act, 1956 seeking sanction of the Scheme of Amalgamation between Sonia Farms Pvt. Ltd. (Transferor company) and Aerens Goldsouk International Ltd. (Transferee Company ).

(2.) THE registered office of the Transferor company is situated at N-155, panchsheel Park, New Delhi - 110017, that is, within the jurisdiction of this court. The registered office of the Transferee company is situated at G-14, Hauz khas, New Delhi-110016, that is, within the jurisdiction of this Court.

(3.) THE Transferor company was incorporated on 01. 08. 1989. The authorized share capital of the Transferor company is Rs. 4,00,000/- divided into 40,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up equity share capital of the Transferor company is Rs. 1,50,000/- divided into 15,000 equity shares of rs. 10/- each.